SC: POCSO Guilt Presumption Not Absolute, Acquits Accused || Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules || Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules || SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years || P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act || Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement || Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC || Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable || Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs || Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned

International Cases

South Africa
Fundamental breach of relationship justifies eviction (Nimble Investments (Pty) Ltd vs. Johanna Malan and Others)(30.09.2021)
The Appellant’s appeal is against an order of the Land Claims Court, Randburg, which set aside an order by the Magistrate’s Court that, the Respondent....
Tenancy

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